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P.A. Suhrabi vs Anwar @ K.K. Abdulsalamâ Road
2024 Latest Caselaw 28175 Ker

Citation : 2024 Latest Caselaw 28175 Ker
Judgement Date : 24 September, 2024

Kerala High Court

P.A. Suhrabi vs Anwar @ K.K. Abdulsalamâ Road on 24 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

Con.Case ( C) No.1989 of 2023


                                       1
                                                           2024:KER:71061
                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

   THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED MUSTAQUE

                                       &

                    THE HONOURABLE MRS. JUSTICE SOPHY THOMAS

      TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946

                          CON.CASE(C) NO. 1989 OF 2023

          AGAINST       THE     JUDGMENT      DATED      24/06/2022   IN

OP (FC) NO.64 OF 2022 OF HIGH COURT OF KERALA

CONTEMPT PETITIONER/PETITIONER:

               P.A. SUHRABI
               AGED 39 YEARS
               D/O P.A. ASEES, H. NO. 5/581,
               HARIDAS BUILDING, MATTANCHERY P.O.,
               COCHIN-2., PIN - 682002


              BY ADVS.
              R.LEELA
              M.SREELAKSHMI
              SHINI MARY SANU
              ARJUN GOPAL P.




RESPONDENT/RESPONDENT:

      1        ANWAR @ K.K. ABDULSALAM
               WORKING AS AUTO DRIVER
               S/O KUNJU MUHAMMED, STUDIO NAZAR,
               H.NO. 7/2030, 1 ST FLOOR,
               WEST SIDE HOSPITAL ROAD,
               KAPPALANDIMUKKU, KOCHI- 682002

  ADDL.R2      THE KERALA STATE WAQF BOARD (HEAD OFFICE)
               REPRESENTED BY ITS SECRETARY
               V.I.P. ROAD, KALOOR,
               KOCHI- 682 017.
               IS SUO MOTU IMPLEADED AS PER ORDER DATED
 Con.Case ( C) No.1989 of 2023


                                         2
                                                                  2024:KER:71061
              21/02/2024 IN COC 1989/2023.


              BY SR. GOVERNMENT PLEADER SRI.V.TEKCHAND


      THIS    CONTEMPT     OF   COURT   CASE   (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 24.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case ( C) No.1989 of 2023


                                      3
                                                             2024:KER:71061



                                JUDGMENT

In view of the payment of substantial amount, we close this

contempt case with liberty to reopen the same after three months.

Sd/-

A.MUHAMED MUSTAQUE ACTING CHIEF JUSTICE

Sd/-

SOPHY THOMAS JUDGE sv

2024:KER:71061 APPENDIX OF CON.CASE(C) 1989/2023

PETITIONER'S ANNEXURES

Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 24.06.2022 IN OP(FC) NO.64/2022

 
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